Section 107A in The Orissa Hindu Religious Endowments Rules, 1959
107A. [ Regional Advisory Committee and its functions. [Inserted vide Notification No. 3734/28.3.1969.]
(1)The State Government may, by notification, constitute a Committee for any local area to be known as the Regional Advisory Committee for such area, consisting of the following members, namely :(a)a Chairman to be nominated by the State Government;(b)three non-official members to be nominated by the State Government.(2)The State Government may in like manner alter the local area within the jurisdiction of any Regional Advisory Committee.(3)Whenever it is necessary to appoint any Executive Officer or any non-hereditary trustee for any religious institution the appointing authority may, if he thinks fit, refer the matter to the concerned Regional Advisory Committee, if any, to recommend names of suitable persons for appointment to such office.(4)The Committee shall, within fifteen days from the date of receiving any such reference recommend the names of three persons for each office and the appointing authority in making the appointment shall take into consideration the names, if any, so recommended.(5)Whenever any allegation is made against the Executive Officer or the trustee of any religious institution, the Endowment Commissioner may, if he thinks fit, refer the matter to the concerned Regional Advisory Committee, if any, who shall after making an inquiry into the matter submit a report to the Endowment Commissioner.(6)The members of the Regional Advisory Committee may inspect any religious institution situate within the jurisdiction of the Committee and make a report to the Endowment Commissioner suggesting remedies, if any, necessary for improving the administration of the Institution and shall send a copy of the report to the trustee of the Institution.(7)The term of the office of the members of the Committee shall, unless the Committee is sooner dissolved by the State Government, be two years from the date of their appointment.(8)The Inspector of Endowments having jurisdiction in the local area shall unless any other officer is authorised by the State Government in that behalf, be the Secretary to the Committee :Provided that where there are more than one such Inspector the State Government shall nominate one of them to be the Secretary.(9)[ The meetings of the Regional Advisory Committee shall be convened by the Secretary to the Committee-(a)whenever so ordered by the Chairman of the Committee ; or(b)upon a requisition made in that behalf signed by at least two of the non-official members of the Committee.](9-a) The Secretary to the Committee shall be responsible for recording the proceedings of the Committee and for making all correspondence between the Committee and others.(10)All correspondence emanating from the Committee shall be in the name of the Secretary and all correspondence with the Committee shall be addressed to the Secretary.(11)The quorum at a meeting of the Committee shall be two.]
